Atul @ Monti S/O Pranbhai Ramjibhai ... vs State Of Gujarat
2026 Latest Caselaw 3461 Guj

Gujarat High Court

Atul @ Monti S/O Pranbhai Ramjibhai ... vs State Of Gujarat on 12 May, 2026

                                                                                                                      NEUTRAL CITATION




                            R/SCR.A/6991/2026                                         ORDER DATED: 12/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO.
                                              6991 of 2026

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                              ATUL @ MONTI S/O PRANBHAI RAMJIBHAI PARMAR
                                                     Versus
                                          STATE OF GUJARAT & ORS.
                      ============================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MS DHWANI R. TRIPATHI, APP for the Respondent(s) No. 1
                      ============================================

                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                       Date : 12/05/2026

                                                                   ORDER

1) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

2) The present petition is preferred by the petitioner to release him on parole leave for 30 days on the ground of engaging Advocate and seeking legal advice.

3) Learned APP draws attention of this Court to the jail report to indicate that this is the first parole leave application of the applicant and his jail conduct is reported to be good and he is in jail since 2023.

4) The applicant is convicted for the offences punishable under Section 302 of the Indian Penal Code and arrested on 01.09.2023, and for almost 2 years and 8 months he has never been granted parole leave. His jail conduct is also good. In that view of the matter, the petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period

NEUTRAL CITATION

R/SCR.A/6991/2026 ORDER DATED: 12/05/2026

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of 10 (Ten) days from the date of his actual release on usual terms and conditions including furnishing a bail bond of Rs.5,000/- to the satisfaction of the concerned jail authority.

5) The petitioner shall mark presence at nearest police station and surrender before the jail authority on or before the expiry of the period of parole leave. It is made clear that no further extension will be given to the petitioner.

6) Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI